(1.) By this application, the appellant had sought a direction to the respondent for producing the chargesheet in CMCR 997/2018 titled Republic v. Perry Mansukh Kansagra & Ors. The application was heard on 20.12.2018 and it was decided that the application would be taken up for hearing along with the appeal.
(2.) During the pendency of the appeal, the appellant has filed a certified copy of the chargesheet with Diary No.141190 and the effect of the criminal proceedings has been noticed by us in our detailed judgment. As such, no further orders are required to be passed in the application and it is, accordingly, disposed of.
(3.) The present appeal has been filed under Section 19 of the Family Courts Act, 1984 impugning the judgment dated 12.01.2018 passed by the Principal Judge, Family Courts, Saket ('Family Court') whereby the petition filed by the respondent/father seeking guardianship of his minor child, Aditya Vikram Kansagra has been allowed. The Family Court has declared the respondent/father as the guardian of the child and the appellant/mother was directed to transfer the custody of Aditya at the end of the academic session of 2017-2018.
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